STATE OF MAHARASHTRA Vs. AJIT SINH SITARAM DESAI

JUDGEMENT

(1.) The instant criminal appeal has been preferred by the Appellant-State against the judgment dated 14th March, 2000 passed in Sessions Case No.169 of 1998 whereby the accused-respondent has been acquitted of the charge under section 307 of the Indian Penal Code.

(2.) Shorn of details, the prosecution case in brief is that the informant (victim) at the relevant time was a Dean of the D.Y.Patil Medical College, Kolhapur. The workers' Union had been on strike before his joining the said college. After taking over the charge, it is the case of the prosecution, Shri Desai (Accused), President of Workers' Union and his 10-15 supporters had been to the informant to discuss their various demands to which the informant had advised them to go before the Management Committee.

(3.) According to the prosecution, before 10 days of the incident in question, Dr.Krishnaji Yadav, Administrative Officer of the said college had complained to the informant about behaviour of the accused.